Madhya Pradesh High Court
Pankaj Sisodiya vs General Administration Department on 18 January, 2017
WP-5855-2015
(PANKAJ SISODIYA Vs GENERAL ADMINISTRATION DEPARTMENT)
18-01-2017
Shri Nilesh Agrawal, learned counsel for the petitioner.
Shri C.S.Ujjainia, learned counsel for respondent no.1/State.
Shri Govind Purohit, learned counsel for respondent no.2. I.A.No.222/2017 has been filed by respondent no.2 for recall of the order dated 04.01.2017 by which respondent no.2 has been granted time to file the reply on payment of cost of Rs.5,000/-. The application itself reveals that after filing the Vakalatnama, thrice time was granted to file reply and the reply was not filed. Hence, I am of the opinion that no case for recall of the order dated 04.01.2017 is made out.
I.A.No.222/2017 is accordingly rejected. Counsel for respondent no.2 is granted two weeks time to pay the cost in accordance with the said order. List after two weeks.
(PRAKASH SHRIVASTAVA) JUDGE